Akhilesh Mewada vs The State Of Madhya Pradesh
2023 Latest Caselaw 2981 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                     CRA No. 2425 of 2023
                                     (AKHILESH MEWADA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 17-02-2023
                                Shri Ramanuj Choubey - Advocate for the appellant.

                                Shri Akshay Namdeo - Government Advocate for respondent no.1-State.

This appeal has been filed under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act against the conviction recorded by trial Court, Sehore vide judgment dated 27.01.2023 for offence

punishable under Section 354 of IPC read with Section 3(1)(w)(i) and 3(2)(v-a) of SC/St (Prevention of Atrocities) Act.

Let record of the Court below be requisitioned within a week. Meanwhile, compliance of section 15-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act be ensured by the State.

List the case on 02.03.2023.

(ANAND PATHAK) JUDGE

pnm

Signature Not Verified Signed by: POONAM MANEKAR Signing time: 2/20/2023 10:36:03 AM